Ahmed Yusuf Sumra vs State Of Gujarat
2021 Latest Caselaw 31 Guj

          C/MCA/842/2020                                       ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/MISC. CIVIL APPLICATION NO. 842 of 2020
         In R/SPECIAL CIVIL APPLICATION NO. 317 of 2015
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                      AHMED YUSUF SUMRA
                              Versus
                 STATE OF GUJARAT & 4 other(s)
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Appearance:
MR D C SEJPAL(1322) for the Applicant(s) No. 1
for the Opponent(s) No. 1,2,3,4,5
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  CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
         and
         HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                                Date : 04/01/2021
                                 ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

Learned counsel Shri D.C.Sejpal at the outset stated that he may be permitted to delete opposite party No.1. Permission granted. The necessary incorporation be carried out within a week.

We have heard Shri D.C.Sejpal, learned counsel for the applicant.

Issue Notice to opposite party Nos.2 and 3 only at this stage fixing 12.02.2021. As the matter relates to post retiral benefits to be extended to the applicant under the judgment and order of the learned Single Judge dated 16.10.2019, which according to the learned counsel for the applicant has since not been complied with nor to the knowledge of the applicant any appeal has been preferred, we

C/MCA/842/2020 ORDER

further direct that the opposite party Nos.2 and 3 would be free to ensure compliance by way of filing an affidavit to that effect by the next date failing which the Court may proceed further for framing of charges as prima­facie case for non­compliance is made out.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) GAURAV J THAKER